Section 202(3) in The Coal Mines Regulations, 2011
(3)Notwithstanding anything contained in sub-regulation (1), if blaming is done in any stone drift or sinking shaft within five metres of any coal seam or in coal measure drifts or staple shaft from one seam to another only permitted explosives of such types as may be required by the Chief Inspector shall be used:Provided that in case of special difficulties, the Chief Inspector may exempt any stone drift or sinking shaft from the provisions of this sub-regulation subject to such conditions as he may specify therein.
